Robert and Charriol Vs C.G.M. Shircore

Calcutta High Court 17 Aug 1871 (1871) 08 CAL CK 0001

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Judgement Text

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Phear, J.@mdash(After taking time to consider), said, the document was not a bond within the terms of the Stamp Act, and therefore only required a stamp of eight annas.

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  • Ck Citation: (1871) 08 CAL CK 0001
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